Piyush vs State Of Madhya Pradesh

Subodh Abhyankar, J

1] They are heard. Perused the challan papers/documents.

2] This is the applicant's first bail application filed under Section 483 of B.N.S.S./ 439 of Criminal Procedure Code, 1973, as he/ she is implicated in connection with Crime No.21/2026 registered at Police StationAudhyogik Kshetra Dewas, District Dewas for offence punishable under Section 318(4), 316(5) of the Bharatiya Nyaya Sanhita, 2023 and section 6(1) of M.P. Nikshepakon Ke Hiton Ka sanrakshan Adhiniyam. The applicant is in custody since 9/1/2026.

3] Allegation against the applicant is of his involvement in the present case of fraud to the tune of Rupees One Lakh, as the main allegation is against co-accused Priya.

4] Counsel for the applicant has submitted that co-accused Shubham has already been granted bail by this Court vide order dated 10.3.2026 passed in MCRC.No.8598/2026, and the case of the applicant is identical to that of co-accused Shubham. It is also submitted that the charge sheet has been filed and that the applicant is lodged in jail since 9/1/2026 and the conclusion of trial will take sufficiently long time. Thus, it is prayed that the application be allowed.

5] Counsel for the respondent/State has opposed the prayer.

6] On due consideration of submissions and on perusal of the case-diary as also the order passed in MCRC.No.8598/2026, the charge sheet has been filed, and the applicant is lodged in jail since 9/1/2026, and the conclusion of trial will take sufficiently long time, this Court is inclined to allow the present application.

7] Accordingly, without commenting on the merits of the case, the application filed by the applicant is hereby allowed. The applicant is directed to be released on bail upon furnishing a personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one solvent surety of the like amount to the satisfaction of the trial Court for his/her regular appearance before the trial Court during trial with a condition that he / she shall remain present before the court concerned during trial and shall also abide by the conditions enumerated under Section 437 (3) Criminal Procedure Code, 1973.

8] Accordingly, the application is allowed and disposed of.